Section 3 in The Orissa Printing and Stationery Service (State Service Class I and II) Rules, 1981
3. Definitions.
- In these rules unless there is anything repugnant in the subject or context-(a)"Commission" means Orissa Public Service Commission;(b)"Deputation" means deputation of an Officer from any Department of Government of Orissa or Government of India;(c)"Government" means the Government of Orissa;(d)"Government Press" means the Orissa Government Press including its branches under the control and supervision of the Director of Printing, Stationery and Publication;(e)"Governor" means the Governor of Orissa;(f)"Schedule" means a Schedule appended to these rules;(g)"Scheduled Castes and Scheduled Tribes" means such Castes and Tribes as may be specified by the President of India from time to time under Articles 341 and 343 of the Constitution of India, respectively;(h)"Service" means the Orissa Printing and Stationery Service Class I and Class II; and(i)"State" means the State of Orissa;(j)"Recruitment year in respect of any vacancy" means the calendar year in which the vacancy arises and which is filled up in accordance with these rules.
